Karnataka State Financial Corporation vs State Bank Of India on 12 January, 2011

[Cites 1, Cited by 0]
Karnataka High Court

Karnataka State Financial Corporation vs State Bank Of India on 12 January, 2011

Equivalent citations: AIR 2011 KARNATAKA 130, 2011 AIR CC 2163 (KAR) 2011 (3) AIR KANT HCR 202, 2011 (3) AIR KANT HCR 202

Bench: V.G.Sabhahit, B.Manohar

EN THE Iiiﬁifi C{3UR'E' OF KAE{E'\i!»X'i":iKfx KI' §:3£';NC}ékI,;C§Ef{Ii

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WEE: 1--£0.m»3:.1a: MR. JL,?S'i'1Ci§  :3. ss;.£ia'§TiTz'.»xi§Tf;fzff'4  , 

AND
'11-4»; :3. 1~~10N'I?au~:, MR.dEiSTi_C.Ij£ 153- ,5;i.ﬁ.:~s0T:->:§A'::g   

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BI:1'I'V<fEEI?sE: "   =  

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MISC?-. Vv' N0. 8342;' 10 IS ETELESTJ 133% KM E9¢2? '{~1;'\?\,?
SEC. 151 OF CPC I3§'~UW'INC} TO PEfZRIVi§'§.' Tiiifi A.1'-'E'EZAI,L:*3;-!.'_\E_'i7
TO PRO'DU'C§%) NE?L(I§§SSAR'?r' AIDIZDITECDNAL I}(}CUME';E'e§fI'S

mam. R1 TO R7 FOR 'PROP}E_£E'{ ADJ UI3§CA'I'§ON 0:5? _

.€£X.§-)}:}EfTJ'{f\.IJ IN £§I?'FE*IC'I'IV§j§ E.'v'I,A§\EN'E2R.

':'£--1:331': V-'\é"'E'{i'I.' APPEAI.S gx/W :\z1§s€:..\2v.s._: <::j':\;i-mt?" CW 
FOR E?>R1'+ZI,Ii\"£H\¥A_E%-'.Y HEARING '17}--I153 I:3;'7%,'17 } :s_.;s;§%>,1;«i1.sxJ}T-i*r';= ;

D'EI.,«§V ELREI) TPIE FOLLOW' INC}:

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Th appeais  St:ai:£:=
F'1nancia1 C()Fp€)1"Eﬂli()F.1   '1?~'{SF'C' for
sh<)ri:) -- t.h<;*_9/O9 and
30523ﬂ::1jT1qe p':¥der cit. 25. 10.2009,
vv'k1erei$2,  t.hc:    of mis Court has

zxiioxvwad ifhrj "'i.?'g7arVi_'i. 'E--'53t,i-i:Vi'<"):.1S by Iaoiciixlg that the writ',

 pei:_i.:':i3{)1i1c%'1'  Viﬁltzj ﬁr:_=.i: c:k1arge hoidczr Etfid the firssai.

 'r<;§é3;'3.Q3'1£i_r5%:1E;«,9. ;1ppe1121:1'L .h€1'€.iI1 is; the s.--:e(:0n{:i charge

E"i'c:ici*:9z" i:1~'i%;::é;3é;%<éi;. sf éfmzx p1'0pert:§;' and '£"1;1vi'1'1g reggaxrcl in

 '$1116 ss::€f;,§.:éc1 iaw ihat: ()ﬂ§}9" a.ft.<:=z" t.h~s:=: claim of the fi:"sst

".r:11Vzi1*.g<?: 3'1{T)§d¢'31' is; :+;e,*s',*;.i<;"-26.1,, t.h_r: baiaractc d£"E1C)"%.i1':t 'ha.:'~s £10 be

g I: 4.'?

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paid 1110 $16 s5t><3t:«'1'1<:'i <éi121I'§;<;: hc>1d<~:r zmd a1pspe1£2111.t'. herei:"1

w'<)1:z1ci sstiep i111;<} fm' rea.1isi1'1g.j; {.118 am<>m1t: whic:h  d:,1e~--f§,<>

it. .Ac:c:>2"c1i'ng§1y,  21ssici::é the 0I'{"1€:',E" im_pL,1 §._§{1f;',d in f{'.:.f}.';vi~' 'é-fvr-"fiT§. '».

Pe:t'.it2;cms by order cit. i»Z€:'5.§O.2009 passed 

Rectmrery 'i'rib'L1:'1:.1E at }3a:1g,211{3r€: {he1'éi1',2:-1.f1:,:ér~:'<:;j§§1s:;::i  

'DRT' for brevity in AOR 'i\I<).'Z;'

2. The first rc$5j3;31'1c1_e11}?V Ii:«r;:r¢i1*x. filed" tide Wriii
Petiiioras being 21gg1'i€\{es:1_V b§-7 t:hL}_ (iii*c1<§15._'passed by the

DRT in AORH1§§(:».;§'/(:}1~3.V;;3.?t.. 2'é.S:§'2if}C§'*ae§11tending that fit.

was 1121:v§;i1"1g;>:;"*£i.i}.s~;.':'. <§§1'é1rgc.¢VV{3xIer "ifh'€; p'rc>pe<rt:y in zfespect of
which £?h{'1I"g€ W.-xi-'zags"e:{ie_:i'i::s:_c§i'-argzcl the're21fi;.e1" second Charge

has beezra £:'f€~,3,{€d..i11"€:Nt§11r of the appellant lierein. A

' [}f{)Vf;3{";;E3Ei;§ 'W'§}1S' 11121{i€3"i'i§1f acc:epi;ing %'.1.,75,00,000/--, out

 'QfV   ?}~5:C;,OO3O0O/~ lzikhss; had {(3 be: paid on or

'I3«:é§Té;'s«m  and {he §321iem<t:€ ezaf ?. E.,25,0ChOO0]»

_ I;f)ﬁE}€; pziici by '§éL.3.200'?', simtet ﬁrm :--:1.m<m;1t. wase: nest,

;ci(%'p<i;5}'si::s:3{.£ 215; pa:-':° iiim se;a.i.{i pr<>ps:3sa} which haci been

 



i'1'1itia.1£}' 2.1(%«::ept:.e:'1 £3}; the: b():"rc,m;&i'1f, i':1'1e p:'{3j{3e1"§:§; \x.»*a.s-s

bmL:1g;hf;_ to 3211:: f<'>r C{}i'1$i€1€tI'E1T.',i(}]1 of €'.l,'?'5._O0.000/ 5"-.1'..}»:"1

the p1'ix:ai;e:'-% saiciz. H<:>we.ve.1', the said 821163 was set:  V

ihe ()rde1' of t:h'is Court in   

25.9.2007', wh€:reiz'1 t':1"zis C0L1:r*{. e1ccjepi:c€1' 1313* éi(;--:1_{.é:.r;1f¢it}1"1 

thai: pr()pé:1't.y (>ug;h1: to have 'Q>'cr.:'n said Err. p1.ﬁ:215i.L:. aa1"c'.tTi'€3ri'< V

and not in private 21L1Ci',i()I1 xéuﬁcl _di1'éc!:.c"ci*  €',E1_:a}.{ the
p1'0pc3ri',y shall be $01d iVn._ij:1b1-it: §1%,.11{Zi1.i'(),E:1'\~\. 'I'1f1€E"E*8.f*{.€I.', the
p1"opert:y was :-301d_ in p§3..b1: <:--..a1?L.s_(:i;i0I'i"~for.'13;': amnuiat of

   

3.  it was  &io:;_§'i;~eé.11.::i<>1.1 of éfhe firsst. 1'<3sp011cie1'1t.

he1fei1g.be:'f()ré"t,}:§e.1é~a1f1:eiiE'°Si11g1e Judge. that'. S1'.1'1C€% they

".»ii€7'1d'""Jf.11€5""fiI"$I'. C.}1e1i*g(§.'; A they are matiiiied to l"€COV€:'£' the

:a.1f1V1Vc)_=:11v1't..,§ih_aL Vi:~:;.<"i_;.:€-2 U3 mam. in a. sum 01' ?.3,62,0().OOO/~»

'1'--h<:: §>1'e:*;é3ft.-- Ap:-1555611 in :1'ppea.'1 fi§<-id. by *s';.hc:% appeilazzt

A  :h_r=;r::ir1  the D}.?Cf' h()1di::1g €h.E1ij. t;E?:.<-2 {:12-Hm of 1111s 'fi1"SE1

" . 'z'e§$:;}3:>:zA';<ie:*:'E': }2e:"<~:é:"z has {<2 be r&*,s5t;a°§;<:':.e.{}. 12.0



and at tile .i.t:1st:;»1r'1(":e of 91%;? 222p;3e.1ia:'1t" in 'WP N0.93'§O_f_()?

the, s3e2.id a.1.1:ti;ir;:r1 wa.s;  aSide by orde-31" cit. 2E3.9'._2;O(3'?,"..A

The said a.uc:i'.§.<3:<:1 xvaiés for ?.1,75,0C%,C1{)O/ ~.  V'

*{.I'1<-3 :f'i.r$t, 1'<::spc)1'3d<311t. mu be cietegtireti' $.13 hayizr _w_z1';',~*«.-5-".QciV  

1'ig'ht: in  of the ammixlt,Alﬂgyfg'-§.I.'?E3,f)O»,O«GC*;?>,V»V'"

W'heref0re, (mt: of {I16 e.1.1;11{;--2:;1 §1-tb of ~
rerzxliseci in the second.'ia:.;f;c:t:if::>:{i; I:E§$V}'3OYiv:Ci€I1f; W
Bank  et1E:ii,1ed to   thrz. first
:'esp0r1den't: hays    'I';.'?,Sé'apf;",C'1', of the

1::ak1n<:c a1a"f3(31.1.;if._»..xiihiié-j"i'.'jgiving '=_p'1*0p0saI (me time

ssettienztxfzat iii  Cfélvvfiiﬁf' Sa._.le.

~ '1'h?;. V.,1A<-3é:1'ri1r3c'i <f<)m1sr31 has f1.1rf;.11er S1.Ibmi£','l1€d

"'~§:E3a?',_" Ls§«:,1:£f1:€tie.V;'1£' <:.é1uvs.,~?__é;:...is m:;z.de Gui. for (:0:1dcmi:{1g the

'~._d.sa1'a«};_.i1'3_V E"i}j1qg_:';"«i:}1e appeal,  h::1$ ai$0 re=:i:'e'1%'rc:*:<:i to the

mi(iii:i¢i>'i'*:£aif~.{}{}<.'*%{;a;5i:;:z'§e_11i:ss amii 5-3;:.,1E3m'it:t:e::E {E131 the prog:-<>53a.i

for <:>:3.€;% i',§3i_¥1€:3 L'sé§.~£f'f.Ec%r:2cé1'1i: was-2 2:1c<:ept<a%ci and wf1er<;*.f(>1"e, the

'Vfirssi, :5c::»'spl>;'1<i:*:11i' -- $322.22}: rim:-31: be <:ie::e::I:::5(i to hare. waivc>:{i

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9

t:hc arn<::ramt. duct :10 13%? paid in exc:%<;?ss <>i'?.1'75.®0_QOQ{--.

He has f:,ak»:3n us 1;111'<)'L;gh the (3(.)11ii€f13{.S «:3?  R. 1 

1'11 that behaif.

7'. We 11:1»-'er gixrera careful  {§f.(_)Ii'f.'~TgiC1€If'E1fi_{)TIi'{ -t.<f» v1,--.':1'<::=:.~_ "

r;:0r1t4eni:i0r1 of the I€.am_e.c£ C?()'U,I.1 '&fa*f;31 21ppeé1r.iTz'_i;g far "the

appellant: and scrutinis£é'{3..j:he .;':*;"é':tc.1"j.;11 "c);1 1"r2cci:*ti,'"
 The mat:eri21.i"' 011. ,1"e,(t(;{.fd ii£€3VL1}.C1--.. _<_:'1e21r1y Show

that admi.t't<~:ci1y  h';3,_r*a  'i: ;11<€ra_7'f_3Y V.t.}q_:é"»"borrower by

c1'ee1ti13g{t.'I1:% ﬁtiaséirgcé irgi f2.;i?o_i1r of 11116 S£',ai'.<~3 Bank of India
- .f_i';i°e-id: 1"espor':cie:11'$_hcigraiiirgrid" i:h21t: was the first ch_z;1rge

<.:re21t:€c1--i.,n 1"eS;i)c2.{éi:'©f' I'M? p%'t)})e:.:"i:§r, 'E'h=r:% élppfffllélilii E1 r_%rei:1

 ¥'I{.S}V?-"ii .I:§§?¥1'e3 €:>2r1Iy S€(,';{}'I"£(i <:harg;§e and iikm said fact' is:; 110%:

d1E%}3i._E'i'€¥€i;v-.':":{v'E71i3T ~E:--1"ateri211 on remrd. would Cicgzariy s:;'i1c)w

i;E12;a.t "-i::_i1e:f:-'-::' .vé~:aa;s; :1 pr*op<:)s;aI for ac_:<i:e,pt.i2'3g,§ €'}}'1€;': time

" ": T' '-$Vé'ii;I<;n1r:;1'1i;1.13;? :"e<7ei\ii:1g ?.§.,?5,€)Q,OOO/M. Th<)ugh, 'L116:

" ;:::1mV<}:éz;.:--:':A"?a1 (3.133 wz3.:5 m<'>:'<::% than ?.;C3,'?E§,{)&Q{}€};'--§ 'éE1<': s:e;:21i{i

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\\ 1 ~.,'.'~»

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pmp<)sa} 112m ¥3v3e;'1 g;;ive:'1_ ::21r'1d the 2.-11.:»:*.{i(::1:'1 held }13.c,1

1*ea£ise(i an am<>u.n't of ?.1..'?5.00.000/a 'I'1.1t:>, :+;a..rn::3 hass

berera ssfsi: aside at the i:1.&;i"21.1T1(:e of tihca 21§3pe1L2mt i1}...f\>\?'.,}?1.V_

No.9310,/0'? tray c>1'der cu. 2.3.9. 100?. 'tine:~¢.:e'Lfi[¢:¥;!.' 
amou:1.'11': of ?.3,E32,00,000/~ was c3ff€:;*¢fc1 by "

bidder in i:.}1e seccmd aL1c€;io:1 3..I"id -, t:h:§';%'T:s'é1:1i«:%_ i?~?13[:-.3 E3é'c..u'?1.T_'

E1CC€:',_pT,(Etd.. The (.'.()1'1{',(3I1'Ci()1T>i1h€ "1{:E2iI'}1{§d 'v~§éc;v::I11:s1eI
a.ppea1'iI1g3; f<:;~r the appétijané. i5sV...¥;iﬁA';a:t: 'ix; \I:'<';~.\A'.-Y' of tjffe fact.
tihaii the 021.6 i.;ir13e   ?[§TLTv,f"Z.SV,QO,O00/« had

been a0c<ipt:ed4_ 'a_;'1ci3 ﬁ1*s't:::  eu'j;L~c:_i;i<:>:t1 V'i'1ad fetched

 c3i' Wi{1'*:Vc3 fi1'st r<3spo11ciem. #
Bank s1a{:#'x,1}Ci~   %'.1,'75.00.00C)/-- and Ether

baiazlcrs ..,a_rz*;<)aiir3.11}.V L.';v1..,I.v'i1 037 %.f%,62.00,000/-- f_'et(:hed by the

 'i1":3. th:'? 'f) :a'.'1"'lA:3 1i«::: au«;:t:ion should  aiiowed 1:0
  that agjpzatiiemig in View of the 05:19
'f'.'iI"I"1€3:'  <;*i"f<;'/;*{;'.<:£ and 2:1a:?<:€pt:eci by 11129 burrower.

  b§11'1xI{v..-:éh.c11,:}d bf: €1€:?€I11ffC1 is h{:1.";="<:"§ vs-*21_E.v<~:%ci 'ii3b1€I'r rigllti

 .§"<§E :"€;:;::;%>¥..»-'<?r3; ifkf {he é.1I":"£{,}'i.E§'E€ in ex¢:jre%$si«'a 0? 3. E ,'?5${}{}.5U*Z}(}/--.



EU

C.'r1211E€ng"e i.h«:.~ ssame in time. ¥3s_-'ain£:fi1: Was: €:(:::'1fi:1e{£ '(:0

pe1'$oI1$ w11(:> ixexvté fileci vvrii peti"{.i<3ns before. th.§_'3i1'

r<;étire3me;'"1.i; <31" they hE1.'v'€';"E obéjzzizzed ime:rir1"1 order .'

iiheix' 1*e£;ire111e11{:. 'i'h€t learneci Cmmssel hz-155 2:I_é0. ':f¢i.i:%{iT.

Lzpo11 the. cieczision of the H(m'bE€ S75;11p'1'€.me)--,Coziifz;in t,bk:% 

case of mi. RsXJGAI'{HIA _  M./S. 

FLA; "FA'f'ION 1:11. 3: ORS. rep.§{:=:;e~».<1 in'  §»'if£5E;(IL.EI}
35222 SC ((2006) E S<:fc,5o:2)%%§m;:;~§'i1a%, 1:: iéfhéid that

part;ies may er1t.e:r into 21 '.<s.s:Vt.'t,}..'e'Ir£e1"1--£:..véx?§:31"_'..in executiion

p1"oceedi11g:3, C§V)n";'f;;r:)rr1i:sse 311"' 11116: €;%:~ie«:iu.ii()11 proceeciings

 vz-1iid; i11 lziwf _ve1.11é=f4V'i.:v,r151"e:::3;;é, the Vé":it,i1*c: amoum has been
received as 'per 'i;h e;:_j$5:t.'t.Es;?f;1emf, there is waiver of right:.

"i"'1r1€-: abm-'<~3 said 'c.1.e'c7is§i01i's ",1'€]i€d upon by the learns-2d

 C'<>.1J§T»'--%t?12"'§ii.315€E1fiI'1g "f<5i* the ap1:)<3i1a}:1t. are 2'10': h<:1p'f1.:1 to

'xi-3'1<::-.21;_)p::%ii~a:1*2i' f1~;'1.}i',he: presazent. ctase as it is Cfi(;'.€:lE' from 't:'I'1e5:

(,ie<;':.i's.:.i_o:1V___v'<35. H«:::rz'b1c;% Supretzmgé Ce:i>u.1:1; in C}i,AIREs:§AN§

  zJ;5§"L-- sN1GAM'$ <_:as<-:2 iiaai ii, reI2:rt:<5::~; to 5.-3€i"Vi(.':€f: mat't"er

 z::';%_T:€'i* --§§1«;-.'-?~ S:,1;:}:'e'113e ifmfsri: has <:<.>:'1E"im":c.i t.E:.s;>, b:=2mé:'f':i£T <35"

 



€XfI(',1iSi()1'1 of 1'<::i.j.re;":1et11i. age. u.pi.£} 60 y-'£:?2?L3:"':~3 to Th(}SE?

per-5-;0:"1.s_:. who hear} filed writ: p€ﬁ'.iti()11$ b&*f(m-? t'_h'-2311'

rc':i:iremer1t or who hzid c)"t:>t271i:'1<3<:1 "me i1'1'€',E31"iVf.)'3_""€3f'Ci.;'C'i»'1"' .

b<:1'"01*e ih<3i:* 1*et.irc11"y;~.1':t: and 1";.c:~.Eci that re'$-;;<)1'1 d£:.1it,S?'

'é;he1'E:i11 have 2 'E1iV€d tiheir right. '1.'1 :e S'c7'fI1'1€',"'iS '11'(3t he:1pVftI'1 

to the facts of the p1'€:'S(:?IE'{', case. he c)€:hcjrI1; £1éi<iisie:;1'i 

relied upon by the 1e.arned (1()H{:£.}C§.'S€1 a1pp.eéiI"i;i-kg  the
appe11e1m: in NE. RAdG§'_'(RHIA'sV_(:zi:?.¢ .iS~-.a1$() I§.(A)'i'H1'1C1}3fI,1E
to the appellam, in the pr§Se11iV__(:2is€'"*a,S"if&{is clear from.

E:<S,R.1 to R._73_» ti"}La't._ i3.a.:,ZII1£§Eﬁ1. v§%*a.s"n'0t;---~'rn21de as per the

one timgé se§1fi'i,Tir3:i'1_1Vc:1";3E3fV :a11_{ii'{1§5<>r1'ox_'ééféé:% had aoxlgiit time for
payms:1'1i';"o;f {he bfai}2i_"1~1.g_§e:'..gim(>.';11'1t: 0:1" ?°.1.75.0O,OOO/W and

Since A.53€:t"fi'i'1t'.II"1.'L'f1',_'1VJ{'. 'has "nofbcen made as; per one time,

"seE.f,1"<3;n1é»ri'i'. in $1113.55 VEi:;i{s'€~. ihﬁ. Saicl c1<:<:is.i:;)n is aiso not

Aht.=:i;;)f2,11' t.{:"«w.i}1*1ef:xpp<;r}E2111t. It 13 clear from the, provﬁicunss

Qf Se.<_:.4?' of iﬁ~3r_1Q:% 'E'ransf<;'.:t" <31' Pr()pt:'1"t.y Acét. tI:1.ai: the: xigghtis

.4"- €'>i'_ ;i',1'1£;'3 'vs;éc<T)11=:i {'.hE.EI'§_§f3 htulcier is aiways; ssubjecii ta

'  r€:;:.§:i::ati{>:1 :3? im:« an1::xu.n_£: by 'a.h<;% firssst e::§1a:.:";ge §1{>i{i&%r and

 



14
the §ﬁ~$E'.('.'f(i':IT.tCi c:E'?1.2arge <'%:"&=;2.-:t'::4:ci. in 3":-w<Tn.11' 01' i;i'1t3 2111:>}3€1.}.2:.1'*:t:
.1."£I:"i}f'@iI1  suiajr-;:ci: 1.0 the rigms <:1*ea.i.«:ac1 in f2w<;3't..:.r of the

Stat;<:% E3:«,1:'}_k. <:::f mciia M fi:":+;€' resporzazieni". \?\fherc:fc::*i-3,----ii, is

c%Ec3g1:" thm: qL:es'ri0n:~:; as. to wht;%t:I:1<é.:' i:}1<:*. a.m€_m.r1t, 

of ?'.£,.75,0{),O{)0/~ was w2.1iv£%<.i E3}:-' the pr{3p_Q':é:%é1i--:..'_'V---2§.;'§c1___

a(:Ce.pt.ar1ce: of time time set.t:1e111e1'1t., E;hgiug}_1f *55::<:Ii'v

sei'.t.1emen':', did not Come E'.}"L1€ si1'1<:z-3."i:'h<="3« .:~3e'%f{:1e_m_é:'r:i is-:d.<>t; - 
made as per the ix-:.r1"ns and  x-vh'eﬁ;i1er*.. i:hé%;*eT :':>:_{'a1';~,:~;~

acquie:5s<:e:'1c<-3 on the part; <)i 1;;h_e3 Ba'11}<;";--=a_nd {.]3--'€:.bOfTO{E'€.E'

in sac-3tt.li11g the claim by p21}rLiEf1"g» 3.  are

purely  <:1ifj2é'si:i:>.r§s of fé1Ei: and the same c:ar1noi:
be gone..m:;.o id'£.}?1x::Se.,W*riii'----Pe:t,it.ic>ras and the said zrigllt.
kxas iii.) be W<)rke:{i'--<)£§i;' i.z1"3.. C0r;'1pc:E:em, civii Couri. as the

said _q ue*sii<)"11s '§€éc1'L1'1reé ciet.21iied e11q11i;ry into the

 q:.2.cst:.i<>§is"<3f'i'a.c?:i, and c'nqui;:y <:a11r1.<>'i: be done

i:{1V.V«:i,§s:£:=:;'c4:-§,;§sé;:~Mc)"f_{fi1C writ ja.:z'is:»e:ii(?:1;.;i=:3z":; of £13115; (f2<>u.:'i_.





IO. Piavizttgg; 2"<2:g.22z1*:,i to t1'1_<% at3m,-'<3 said faztigcis and

pI'C)V'iE5i.{')§1 to S904'? of 'thr-3. 'i.'r2ms:fe.1* of Pmpszrty Act, ijé: is

cflear t'.h:at the OI"dEi'i" passseci by the I<:=,e:1.m<:d Siztggle
}i10Idi1'1g th2;tt'. 'é'.h<:=. writ p€'{.ii.i()I1ff:I' -- ﬁrsst. re:%:s_p()1'1ci_:':E1t. 1 *
is entitied to r<~3c<:>ver the <;=,11t.i.r<: .2,1.r110::mt. ci'L3€+ t.c>Vi't.*t-émd' nﬁyi. 

only ?'.1,75,OO_.OOO,/'W. reaiised i:3""«t:h£'§ $s'€<::€5n§§' 

am()u;1tiI1g to iRs.3,62,OOV,OQaG.[~,  'jtistii"'i.§:€i" "as
admittedly first 1'E?SpOI1d_€:I}i1 ~» £3a--1"1.E§i'--is"f?itrst; <:}iarge.'hc)1de1f
and aCc0rdi2'1gIy, we h<:1d'tha::  iZ'.()u5'§,f'_:;I'()1.1'i3'_('i» matte out for

quaslmlg the otfci-€31"-pasj§3e(i  1)}: t.3;1"e3.:'§&fra.1"1':i;:«cEV Single Judgggrg

of this CVt'§{2 ri; {A11}:  C0t_1"i'if"z1pp<eaL Acczorciingly,

Writ. Ap  t£is;)k:;'§§e§i'  . é  
We wut)z.;3VicI_lzéiwe'.{lCﬁ_i::it.c1y c.(md<>.neci t,h<:*. deiay of

-'V."iih1'6t'>*~'~:i£i}'tS in fi"1'i:1g_f_____t:]:;cé E1p})t';?Ei}.. H()W'f;?V€I'.  have

.'--£1ii':{~:§):(}:$(;?{3*v,_V{)5"§3?i3.;".._Eippfiféli {>31 1"n:é:"it;s ami t":e1"1<:&n it is

1.
1I':i':;;=:::ctéssse1::'3fj--t:<;;iE= i:€§Est.'i€3 1':<>t,:i.<:e: to res;pt>:1<:i:;2r1'i.s;a 21.2I1€i 1116132 'Q{,}1"£d(7£"1%IE tﬁztz tiééiafg a.:':{:E. e%:,>::si{ic:" §':.I':e zzsppczzzi on §E"E€fE'i'§i.S.. 16 A<:<i<>:'<1_§'r':g;f}_y*. Mi:e;<:6 'W, 834.1./10 ciisspcassitci 0%' as um'1ecéesse1.1"y. Misscxw. 8842/10 for 21ddi't;i0n.2,1i <:i<)<:Lm1e'm:.<1; is z;1.§s:s0 {i%.:~:-p<3§:;€d 0f s;i.:'1.s:%e the E1.€1{3,i.€i.i_{)E1$13.. d:)m.:me1.'1t--s were already <':{3r1s3icier;'ed xnvkziie ' V. the merits of the (TESS amid the s21.n.1.:3~is:--;.;1nI":éc:e§ % % S&%% m % j g§UBQ§ j:ﬁ_ ﬁ:fSé;m %,;tk%§E§$E BN5
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Karnataka High Court
